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Judgment
2 paragraphs · 85 words
Miller, J.—The question whether the accused who have been committed to the Court of Sessions were acting in concert with those who have not jet been arrested is, the Sessions Judge opines, obscure; but that does not seem to be a reason for quashing the commitment: nor do I think that the inconvenience, if any, which will be caused by the trial in the Sessions Court of the 2nd accused before the others is of serious importance.
2.
I will not interfere with the commitment.